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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1) in The National Service Act, 1972

(1)In this section,-
(a)"former employee" means a qualified person who was released by an employer for employment in national service;
(b)"former employer" means the employer by whom a former employee was employed in an establishment immediately before the enlistment of such employee for national service;
(c)"former employment" means the employment in which the former employee was employed immediately before his enlistment for national service.